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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1)(d) in Maharashtra Housing (Regulation And Development) Act, 2012

(d)any investigation, proceedings, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, proceedings, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act has not been passed: